GURUNATHAN Vs. EXECUTIVE MAGISTRATE AND REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioners approach this Court with a prayer to quash the M.C/439/2010 dated 14.7.20 10 on the file of the first respondent.

(2.) Heard both sides.

(3.) The learned counsel appearing for the petitioners would submit that there is an error in the order passed by the first respondent under Sec. 107 of Code Criminal Procedure in M.C. No. 439 of 2010 dated 14.7.2010. The first respondent has not followed the procedure as contemplated under Sec. 111 of Code Criminal Procedure The learned counsel for the petitioners has raised the following three points for consideration: